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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(1) in Maharashtra Police Act

(1)In any area under the charge of a Commissioner if any property of the nature referred to in section 82 appears to have been left by a person who has died intestate, and not to be under four hundred rupees in value, the Commissioner shall communicate with the Administrator-General with a view to its being dealt with under the provisions of the Administrator-General’s Act, 1913, or other law for the time being in force.